Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(5) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001 (5)The provisions of rules 2 to 23 shall apply in relating to the conduct of an adjourned poll before It was so adjourned.
